BAJAJ ALLIANZ GENERAL INSURANCE CO LTD. Vs. LATHA

JUDGEMENT

(1.) Feeling aggrieved by the Award dated July 13, 2020, passed by the 'Motor Accidents Claims Tribunal (Subordinate Judge), Vaniyambadi' ('Tribunal' for short) in M.C.O.P.Nos.125 and 126 of 2014, the second respondent therein / Insurance Company, namely the Bajaj Allianz General Insurance Co Ltd., has preferred these Civil Miscellaneous Appeals challenging its liability and the quantum of compensation.

(2.) For the sake of convenience, the parties will hereinafter be referred to as per their rank in the Motor Claims Original Petition [M.C.O.P.].

(3.) Case of petitioners in both the Claim Petitions i.e., M.C.O.P. Nos.125 & 126 of 2014, is that: